T.M Associates vs Renji Sankar
2021 Latest Caselaw 18240 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

       FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943

                             WP(C) NO. 17907 OF 2021

PETITIONER/:

                  T.M ASSOCIATES,
                  GODREJ SHOWROOM, KAPPALANDIMUKKU,
                  KOLLAM, REPRESENTED BY ITS MANAGING PARTNER,
                  GEORGE C THOMAS, AGED 57 YEARS, S/O. LATE C.A. THOMAS,
                  RESIDING AT JNRA-155, JAWAHAR NAGAR,
                  PATTATHANAM, KOLLAM DISTRICT.
                  BY ADVS.C.RAJENDRAN
                  SRI.B.K.GOPALAKRISHNAN


RESPONDENTS:

       1          RENJI SANKAR,
                  J.K. BHAVAN (LAKSHMI BHAVAN), NEAR VISHNATHUKAVU
                  TEMPLE, THIRUMULLAVARAM P.O, KOLLAM DISTRICT, 691 012
       2          LABOUR COURT,
                  KOLLAM, NEAR COLLECTORATE, KOLLAM DISTRICT-691 013

THIS       WRIT   PETITION   (CIVIL)    HAVING   COME   UP   FOR   ADMISSION   ON

03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17907 OF 2021
                                              2




                          BECHU KURIAN THOMAS, J
                          ..............................................

                       W.P.(C) No.17907 of 2021
                         .....................................
                 Dated this the 3rd day of September, 2021

                                       JUDGMENT

The learned counsel appearing for the

petitioner seeks permission to withdraw the

writ petition with liberty to file a fresh one.

2. Permission is granted and the writ petition

is dismissed as withdrawn, reserving liberty

to the petitioner to file a fresh writ petition.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/03/09//2021